Kanhaiya Lal Parihar vs Madhya Pradesh Housing And ...
2024 Latest Caselaw 15046 MP

Madhya Pradesh High Court

Kanhaiya Lal Parihar vs Madhya Pradesh Housing And ... on 20 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                ON THE 20 th OF MAY, 2024
                                            WRIT PETITION No. 13668 of 2024

                          BETWEEN:-
                          KANHAIYA LAL PARIHAR S/O SHRI TOI PARIHAR,
                          AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
                          PERSONAL ASSISTANT, R/O C 51/A, NEHRU NAGAR
                          BHOPAL DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI ABHINAV SHRIVASTAVA - ADVOCATE)

                          AND
                          1.    MADHYA       PRADESH    HOUSING   AND
                                INFRASTRUCTURE     DEVELOPMENT  BOARD,
                                THROUGH ITS COMMISSIONER, PARYAVAS
                                BHAVAN, MOTHER TERESA ROAD, BHOPAL-
                                462011 (MADHYA PRADESH)

                          2.    CHIEF ACCOUNT OFFICER, MADHYA PRADESH
                                HOUSING      AND        INFRASTRUCTURE
                                DEVELOPMENT    BOARD,    THROUGH    ITS
                                COMMISSIONER, PARYAVAS BHAVAN, MOTHER
                                TERESA ROAD, BHOPAL 462011 (MADHYA
                                PRADESH)

                          3.    STATE OF MADHYA PRADESH, THROUGH
                                PRINCIPAL     SECRETARY,     (FINANCE),
                                GOVERNMENT OF MADHYA PRADESH, VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (SHRI S.S.CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NO.3)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 5/22/2024
6:22:04 PM
                                                              2
                          Malimath, Chief Justice passed the following:
                                                              ORDER

Defaults as pointed out by the Registry are overruled. Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran and others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

                                (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                  CHIEF JUSTICE                                            JUDGE
                          VPA